Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Assam - Subsection Section 56(2) in Civil Suit Rules (Assam) (2)In other cases upon receiving the papers mentioned in Rule 54, the Legal Remembrancer shall decide whether an appeal should be filed, and return the papers to the District Officer.
